In this Act, unless the context otherwise requires,-- (a) "appointed day" means the date on which this Act comes into force; (b) "former Secretary of State Service officer" means a person referred to in sub-clause (a) or sub-clause (b) of clause (1) of article 312A of the Constitution; (c) "I.C.S. member of the Indian Administrative Service" means a person who was appointed to the Civil Service of the Crown in India known as the Indian Civil Service and who on the appointed day is a member of the Indian Administrative Service; (d) "I.P. member of the Indian Police Service" means a person who was appointed to the Police Service of the Crown in India known as the Indian Police and who on the appointed day is a member of the Indian Police Service; (e) "pension" has the meaning assigned to it in clause (17) of article 366 of the Constitution.Open in Lexace · Ask the AI about this section
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